Section 183 in The Navy (Pension) Regulations, 1964
183. [ Payment in respect of insane pensioners. [Substitued by S.R.O. 95, dated 15th February, 1975.]
- When a pensioner is certified by a magistrate to be insane, the payment of pension or gratuity, or children's allowance shall be regulated by the competent, authority as under :(a)Where the insane pensioner is lodgd in an asylum.-The whole of the pension or gratuity or children's allowance shall be paid to the dependants of the pensioner on the production of the life certificate and the pension certificate as required under regulations 189 and 194, the question of payment by them of the cost of the Pensioner's maintenance being left to be decided by the court on an application made by the asylum authorities in accordance with the provisions of section 26 of the Indian Lunacy Act, 1912 (4 of 1912).(b)Where the insane pensioner is in the charge of his or her dependants.- The whole of the pension or gratuity or children's allowance shall be paid to the dependants of the pensioner on production of the documents referred to in clause (a).(c)Where the insane pensioner is in the charge of a friend or any other relation.-The pension or gratuity or children's allowance shall be payable in two shares-one to the person having charge of the lunatic and another to the dependants of the pensioner on production of the documents referred to in clause (a). The size of the two shares shall be determined by the competent authority in consultation with the local civil authorities and pending such determination, half of the pension or gratuity or children's allowance shall be paid to the dependants of the pensioner.Explanation. - For the purpose of resuming payment to the pensioner on his regaining sanity, certificate of the magistrate to thai effect shall be obtained.]
